VASU Vs. STATE OF KERALA

JUDGEMENT

(1.) The predicament of the petitioner in this case is a text book illustration of how blind and intractable reliance on general prescriptions by the official system can end in unwitting detriment and injustice in specific instances.

(2.) Paradoxically, a particular provision which is designed and intended to protect the petitioner, on account of it being applied strictly has placed him in great prejudice, forcing him to approach this Court for resolution.

(3.) The facts involved, as I will record in brief below, will explain the afore preface.